Section 17H(2) in The Irrigation laws (Amendment) Act, 1964
(2)Where any pattedar or occupier of land has constructed the water-course at his own cost or made available any part of his land for its construction, the authorised Irrigation Officer shall determine the value of the construction, or as the case may be, the value of the land so made available, and the value so determined shall be deducted from the cost payable by the pattedar or occupier under sub-section (1).".
